Bringing you the Best Analytical Legal News
National Law Institute University invites research papers for the 1st National Symposium on Securities Law and Capital Markets organised by its Centre for Financial Markets and Regulatory Systems.
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“The recording of reasons while setting aside an order cannot, by itself, be construed as a reflection on the competence, integrity, or ability of the judicial officer who passed the order, unless there are specific and express observations to that effect.”
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Competition Commission of India organised a regional workshop on competition law at Damodaram Sanjivayya National Law University where Chairperson Ravneet Kaur discussed the role of competition law in strengthening market economies.
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“The guiding factor is the nature of duty imposed upon the person or body against whom a writ is being sought. If the nature of duty imposed on a body is public in nature, it is amenable to writ jurisdiction under Article 226 of the Constitution but if the rights sought to be enforced are purely of a private character, a writ cannot be issued against such body.”
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Rajya Sabha witnessed the introduction of 13 significant Bills aimed at creating new legislative frameworks across diverse sectors including agriculture, digital governance, urban development, education, labor welfare, and social justice.
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The case centred on a dispute between a worker’s request for transfer on marriage and a helper’s claim to priority consideration for the Anganwadi Worker post.
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“The deceased used to beat them even though they tried to persuade him to give up his addictions and improve.”
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University of Lucknow invites law students in Lucknow to participate in the 12th Inter Collegiate Moot Court Competition organised by its Moot Court Association.
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Section 60(4), Social Security Code, 2020 which entitled maternity benefit of 12 weeks to mothers who legally adopt a child below the age of 3 months, was held to be violative of the Constitution.
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On 13-3-2026, 2 amendment Bills were introduced in the Lok Sabha—one to amend the law relating to the protection of transgender persons and the other to authorize additional government expenditure for the financial year 2025—26.
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“Despite more than two and a half years have passed, the State has not filed any counter affidavit.”
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Shardul Amarchand Mangaldas & Co. advised Anzen India Energy Yield Plus Trust on acquiring a majority stake in 12 solar SPVs comprising an 816 MWp renewable energy portfolio across five Indian states.
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“Both the statutory framework under the POCSO Act and the Guidelines framed by this Court recognise that the use of technology and protective arrangements is an important tool to ensure that the testimony of vulnerable witnesses is recorded in a manner that is both — fair to the accused and sensitive to the needs of the victim.”
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Rajiv Gandhi National University of Law invites participation and research papers for its international conference on human rights and fundamental rights examining past, present, and future legal frameworks.
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The dispute concerned the broadcast and commercial exploitation of the ween the parties relating to the broadcast and commercial exploitation of the Legends League Cricket tournament, managed by Absolute Legends Sports.
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The transaction marks one of the largest renewable energy IPOs of 2026, attracting strong investor interest despite volatile capital market conditions.
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“The earlier invoices contain a pictorial depiction of Lord Ayyappa, which does not tally with the pictorial depiction in the registered mark.”
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National Law University, Jodhpur invites submissions for the 9th Gary B. Born Essay Competition 2026 on contemporary issues in international arbitration organised by CARTAL and IJAL.
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A consolidated look at how Supreme Court and High Courts interpreted the NDPS Act in 2025 — from bail and procedural safeguards to detention, evidence standards and evolving issues around possession, quantity, FSL reports, and foreign nationals.
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